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[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(8)(b) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(b)take into account the periodic reports of the progress of the child, prepared by the Probation Officer or the District Child Protection Unit or a social worker, if needed and further direct that institutional mechanism if inadequate be strengthened.